Section 155 in The Dedicated Freight Corridor Railway General Rules, 2018
155. Caution Order.
(1)Whenever, in consequence of the line being under repair or for any other reason, or special precautions are necessary on a portion of a line, a caution order in Form 8 detailing the kilometers between which such precautions are necessary, the reason for taking such precautions, and the speed at which a train shall travel, shall be handed over to the Loco pilot at the stopping station immediately short of the place where such precautions are necessary, or at such other stations and in such manner, as prescribed under special instructions.(2)The provisions of sub-rule (1) of the rule 155 does not apply in the case of long continued repairs when fixed signals are provided at an adequate distance short of such place and have been notified to the running staff concerned, or included in the working time table as permanent speed restrictions.(3)Method of notifying imposition and cancellation of Caution Order.-(a) When a competent railway servant finds it necessary to impose special precautions as in sub-rule(1) of the rule 155, he shall, unless he is the Station Master himself, advise in writing through numbered message to the Station Master on duty of the block station controlling entry into the concerned block section, detailing therein the kilometers between which such precautions are necessary, the reason for taking such precautions, the speed at which a train shall travel and any other information required as necessary;Provided that the provision of written advice for imposing special precautions during emergency can be dispensed with if means of secured communication are provided between the Station Master and the said railway servant in accordance with special instructions, and written advice may follow.(b)When a competent railway servant finds it necessary to cancel special precautions imposed earlier he shall advise in writing through a numbered message to the Station Master on duty of the block station controlling entry into the concerned block section, referring to his earlier message.Provided that for early resumption of normal working, the written advice for cancellation of special precautions may follow and advice given on means of secured communication in accordance with special instructions.(4)Duty of Station Master for imposition of Caution Order,-(a)on receipt of information for imposition of special precautions, the Station Master on duty receiving such information shall immediately inform the Station Master on duty at the other end of the affected block section, and both of them shall stop the very next train to issue caution order. They shall continue to issue caution order to all subsequent trains until confirmed by the Controller that caution order to the Loco pilots of the trains thereafter have been issued by the notice station; and(b)after informing the Station Master of the block station at other end, the StationMaster on duty receiving such information shall also inform the Station Master on duty of the notice station on approved means of communication and to the Controller or the centralised traffic control Operator under exchange of Private Number.(5)Duty of Station Master for cancellation of Caution Order, - The Station Master on duty on receiving advice for cancellation of special precaution, shall advise this fact to all those functionaries who had been earlier advised in terms of sub-rule (4) of the rule 155 above, and after issue of advice regarding cancellation of caution order, the Station Master shall discontinue the issuing of the Caution order.(6)Duty of the Station Master of notice station regarding issue of Caution Order, - On receipt of advice for issue of Caution Order, the Station Master of the notice station shall acknowledge the same and not allow any train which has to pass through the affected block section, to leave his station, from that point onwards, unless he has issued a Caution Order. He shall also give particulars of the first train to which the Caution Order has been issued to the Station Master on duty of the station in rear of site of restriction. In case of there being no caution, the notice station shall still issue a caution order depicting `NIL `in Form 9.(7)Duty of the Station Master of the station from where a train is to start regarding issue of Caution Order, - In case of a train originating from a station which is not a notice station, the Station Master shall consult the Controller or the centralised traffic control Operator or the Station Master of the notice station in rear and issue Caution Order upto the notice station in advance. In case of single line the details of special precautions to be imposed can be had from the notice station in advance also.(8)Change of train crew en route,- In case of change of train crew en-route, the Loco pilot taking over charge shall take over all Caution Orders relating to his train to acquaint himself of the conditions of the line giving due acknowledgement to the Loco pilot who is being relieved.(9)Description and Preparation of Caution Order, - (a) the caution order referred to in sub-rule (1) of the rule 155 shall be prepared on white paper in blue or black ink or typed or made out on computers with the words "CAUTION ORDER" written on top of the form in bold letters of appropriate font size to draw attention distinctly and signed in full with station stamp;(b)all forms should be serially numbered, machine printed or assigned by computer;(c)caution Order shall be prepared in two foils-one each for the Loco pilot and station record;(d)entries shall not be made on the back of the caution order, if more than one Caution Order form or page is used, pages shall be serially numbered;(e)it shall specify the kilometerage and the station at which or stations between which caution is required to be observed, the reason thereof and the speed at which the train will travel on the restricted zone. Full station name and its code shall be used instead of code alone;(f)wherever speed restrictions are required to be observed at two or more locations, the kilometrage of all such locations shall be indicated in geographical order in relation to the direction of movement, and serially numbered;(g)in case of any error in printing or overwriting, a fresh one shall be prepared.(10)Delivery of caution order, - (a) the caution order shall be delivered to the loco pilot of the train by the station master on duty through a competent railway servant deputed by him and the signatures of loco pilot shall be obtained on each page the record foil in token of their having received a legible copy of the caution order;Provided, in case where details of the caution order can be displayed as text in front of the Loco pilot in his driving cab, and updated through electronic media from a centralised office, the responsibility of the Station Master as stipulated in this rule shall lie with the designated official on duty in the centralised office.Provided further that such a system shall not only facilitate delivery of caution order but also capture acknowledgement by the Loco pilot at the time of taking over the charge and subsequently at the time of each updation;(b)except in case of distributed power formation where all the locomotives are driven from one single cab of the leading locomotive, where there are more than one working locomotive manned by different Loco pilot, the Caution Order shall be given to each of them and their signatures shall be obtained.(11)Record of Caution Orders, - (a) at all stations where Caution Orders are issued, the station master shall keep an up to date record of all the speed restrictions imposed with the dates of their enforcement and cancellation, authority, nature, in the caution order register and on every Monday he will bring forward in geographical order in relation to the direction of movement, the caution order presently applicable; and(b)similar records shall be kept at other places namely control offices, crew booking offices, also where information in this regard is received.(12)Preservation of Caution Orders, - Record foils of the caution order shall be preserved for a period as prescribed under special instructions.
